KRISHNA KUMAR Vs. PRINCIPAL JANTA INTER COLLEGE

JUDGEMENT

(1.) Order dated 07.12.2018 having been recalled vide order of date passed on Recall Application, writ petition is restored to its original number.

(2.) As requested and agreed by learned counsel for parties, I proceed to hear and decide this petition at this stage.

(3.) Heard Sri Prabha Shanker Pandey, learned counsel for petitioner, learned Standing Counsel for State and perused material available on record.